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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(b) in Tamil Nadu Prohibition Act, 1937

(b)acts in any manner inconsistent with his duty for the purpose of enabling any person to do anything whereby any of the provisions of this Act may be evaded or broken, and any other officer of the [State] [This word was substituted for the word 'Provincial' by the Adaption Order of 1950.] Government or of a local body who abets the commission of any offence against this Act,